Gujarat High Court
Municipal Commissioner vs Heirs Of Suresh Kantilal Choksi on 5 October, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/FA/28164/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/FIRST APPEAL NO. 28164 of 2018
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CIVIL APPLICATION NO. 1 of 2018
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F/FIRST APPEAL NO. 28165 of 2018
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CIVIL APPLICATION NO. 0/0
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C/FA/28164/2018 ORDER
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CIVIL APPLICATION NO. 1 of 2018
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MUNICIPAL COMMISSIONER
Versus
HAJI YUSUF MOHAMMAD AABOVAT TRUST
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Appearance:
MR DHAVAL G NANAVATI(2578) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/10/2018
ORAL ORDER
If the office objections are not removed within a period of two weeks from today, the concerned matter shall stand dismissed for non-prosecution without making further reference to this Court.
(J.B.PARDIWALA, J) MAYA Page 5 of 5